Section 7(2)(b) in Chhattisgarh Lok Aayog Adhiniyam, 2002

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(b)in respect of a matter which has been referred for enquiry under the Commissions of Inquiry Act, 1952 (Act No. 60 of 1952).

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